MOHANAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The revision petitioner is the accused in the case S.C.No.510/2003 on the file of the Court of the Assistant Sessions Judge, Mavelikkara.

(2.) The prosecution case is that, on 25.10.2001, at about 17.30 hours, at the public road near Pulinchuvadu Junction in Vettiyal Village, PW3 Preventive Officer found the petitioner/accused having in his possession a can containing ten litres of spirit.

(3.) The trial court framed charge against the accused for the offences punishable under Sections 8(1) read with 8(2) and 55(a) of the Abkari Act. The petitioner/accused pleaded not guilty to the offences and he claimed to be tried.